SANJAY YADAV Vs. PASSENGER TAX OFFICER

JUDGEMENT

(1.) The petitioner is challenging the impugned recovery.

(2.) Learned counsel for the petitioner has not challenged the recovery proceedings, but has prayed only for fixing instalments.

(3.) A writ of certiorart is issued only when there is an error of law apparent on the face of the record. A writ cannot be issued merely for fixing instalments. Fixing of instalments is really rescheduling the recovery which cannot be done by this Court unless there is some error of law. This Court, under Article 226 of the Constitution has several limitations in issuing writs and the Court must act within those limitations.